High Courts31 Jan 1962
Harikisan Vs The State of Maharashtra
Bombay High Court · (1962) 64 BOMLR 522
Constitution of India, 1950 — Article 22, 226
COURT ARCHIVE
Bombay High Court judgments, 1962
217 judgments · page 11 of 11
High Courts31 Jan 1962
Bandulal Balaprasad Vs The State
Bombay High Court · AIR 1962 Bom 258 : (1962) 64 BOMLR 354 : (1962) ILR (Bom) 490
Bombay Prohibition Act, 1949 — Section 116, 262, 65Criminal Procedure Code, 1898 (CrPC) — Section 251A, 262(1), 537
High Courts30 Jan 1962
Malji Manilal Kamdar Vs Lalji Haridas and Another
Bombay High Court · AIR 1963 Bom 70 : (1962) 64 BOMLR 348 : (1963) CriLJ 569 : (1962) ILR (Bom) 765
Bombay District Municipal Act, 1901 — Section 22Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Income Tax Act, 1883 — Section 5
High Courts30 Jan 1962
MULJI MANILAL KAMDAR Vs STATE OF MAHARASHTRA and ANOTHER.
Bombay High Court · (1962) 45 ITR 257
Criminal Procedure Code, 1898 (CrPC) — Section 195Evidence Act, 1872 — Section 3Income Tax Act, 1922 — Section 23
High Courts29 Jan 1962
State of Bombay Vs N.T. Advani
Bombay High Court · AIR 1963 Bom 13 : (1962) 64 BOMLR 446 : (1962) ILR (Bom) 532 : (1963) 2 LLJ 563
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 33Bombay Civil Services Rules, 1959 — Rule 29, 3, 38, 46, 49Civil Procedure Code, 1908 (CPC) — Section 80
High Courts29 Jan 1962
State of Bombay Vs Advani (N.T.)
Bombay High Court · AIR 1963 Bom 13 : (1962) 64 BOMLR 446 : (1962) ILR (Bom) 532 : (1963) 2 LLJ 563
Civil Services (Classification, Control and Appeal) Rules — Rule 3Constitution of India, 1950 — Article 299, 311Government of India Act, 1919 — Section 40
High Courts25 Jan 1962
Sarabdeo Ram Dular Shukla Vs Vipin Maneklal
Bombay High Court · (1962) 01 BOM CK 0008
Constitution of India, 1950 — Article 226
High Courts24 Jan 1962Dismissed
Sakharam Bagji Narwade Vs Commissioner, Nagpur Division
Bombay High Court · (1962) 64 BOMLR 341
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 1962
Ramaswamy Iyer Agnellus Lawrence Gopalan Vs The Union of India and Another
Bombay High Court · AIR 1963 Bom 21 : (1962) 64 BOMLR 440 : (1963) CriLJ 152 : (1962) ILR (Bom) 523
Army Act, 1950 — Section 174, 3, 69Criminal Procedure Code, 1898 (CrPC) — Section 386, 386(2), 386(3)Penal Code, 1860 (IPC) — Section 409, 68, 69, 70
High Courts23 Jan 1962Allowed
The State of Bombay Vs Umarsaheb Buransaheb Inamdar
Bombay High Court · (1962) 64 BOMLR 520
Penal Code, 1860 (IPC) — Section 120B, 406
High Courts19 Jan 1962
Abdul Satar Ahmedbhey and Another Vs State of Bombay and Others
Bombay High Court · AIR 1965 Bom 64 : (1964) 66 BOMLR 556
Bombay Land Requisition Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 31Defence of India Rules, 1962 — Rule 75, 75
High Courts18 Jan 1962Dismissed
Lalji Harbaji Kokate Vs The Maharashtra Revenue Tribunal
Bombay High Court · (1962) 64 BOMLR 437
Constitution of India, 1950 — Article 227
High Courts18 Jan 1962Dismissed
Kamalabai Jethamal Vs The State of Maharashtra
Bombay High Court · (1962) 64 BOMLR 517
Criminal Procedure Code, 1898 (CrPC) — Section 103Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3(2)
High Courts16 Jan 1962Dismissed
Mohanlal Chandanmal Surana Vs Maharashtra Revenue Tribunal
Bombay High Court · (1962) 64 BOMLR 485
Berar Regulation of Agricultural Leases Act, 1951 — Section 4(2)Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 125
High Courts09 Jan 1962Dismissed
Laxman Narayan Pokale Vs Block Development Officer
Bombay High Court · (1962) 64 BOMLR 587
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 1962
Namdeo Shrawan Lokhande Vs Chocks Canning and Mining Ltd. and Others
Bombay High Court · AIR 1962 Bom 303 : (1962) 64 BOMLR 481 : (1962) ILR (Bom) 516 : (1962) 2 LLJ 323
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 40, 41Payment of Wages Act, 1936 — Section 15, 2
High Courts09 Jan 1962
Namdeo Shrawan Lokhande Vs Chocks Canning and Mining Ltd., Nagpur
Bombay High Court · AIR 1962 Bom 303 : (1962) 64 BOMLR 481 : (1962) ILR (Bom) 516 : (1962) 2 LLJ 323
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 40, 41Payment of Wages Act, 1936 — Section 15, 2